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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 30 of 57

High Courts15 Jul 2011Allowed

Kawal Singh and another Vs Sembai and another

Madhya Pradesh High Court · (2012) 1 JLJ 411 : (2011) 4 MPHT 470 : (2011) 3 MPJR 107

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, 100, 107Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 47, 67
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High Courts15 Jul 2011Dismissed

J.K. Verma Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1965

Constitution of India, 1950 — Article 226, 3Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14
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High Courts15 Jul 2011Allowed

Ajay Narang Vs Ram Enterprizes

Madhya Pradesh High Court · (2011) ILR (MP) 2162

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Specific Relief Act, 1963 — Section 41, 42
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High Courts14 Jul 2011Allowed

Doman Singh Nagpure Vs Pradeepjaiswal

Madhya Pradesh High Court · (2011) ILR (MP) 2793

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 90Representation of the People Act, 1951 — Section 100(1), 123, 123(4), 123(6), 77
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High Courts13 Jul 2011

Govind Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2591 : (2011) 3 MPJR 125

Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(3), 14, 32, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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High Courts12 Jul 2011Allowed

Ashishverma Vs Neeraj Vyas and Others

Madhya Pradesh High Court · AIR 2012 MP 9 : (2011) ILR (MP) 2305

Arbitration Act, 1940 — Section 20(4), 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Partnership Act, 1932 — Section 56, 69
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High Courts12 Jul 2011

Dinesh Pawar Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2337 : (2011) 5 MPHT 66

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Services (Discipline and Appeal) Rules, 1999 — Rule 1(3), 5, 6, 7
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